Section 28(2) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
(2)When the serving officer delivers or tenders a copy of the notice to the addressee personally or to any persons referred to in clause (i) of sub-rule (1), he shall require the signature (or thumb impression) of the person to whom the copy is so delivered or tendered to an acknowledgement of service endorsed on the original notice.
